Custom, Excise & Service Tax Tribunal
Cochin Shipyard Ltd vs Commissioner Of Central Tax & Central ... on 14 June, 2023
CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
BANGALORE
REGIONAL BENCH - COURT NO. II
Service Tax Appeal No. 21040 of 2018
[Arising out of Order-in-Original No. COC-EXCUS-000-COM-20-17-18 dated
23.03.2018 passed by the Commissioner, Central Excise & Service Tax, Cochin]
Cochin Shipyard Ltd ......Appellant
PO Bag No. 1653, Perumanoor,
PO Cochin, Kerala - 682015
VERSUS
Commissioner of CE & ST, Cochin ......Respondent
C R Building, I S Press Road, Cochin, Kerala - 682018 APPEARANCE:
Present for the Appellant: None Present for the Respondent: Sh. K. Vishwanath, Authorized Representative CORAM:
HON'BLE MR. P. A. AUGUSTIAN, MEMBER (JUDICIAL) HON'BLE MR. PULLELA NAGESWARA RAO, MEMBER (TECHNICAL) FINAL ORDER NO. 20572/2023 DATE OF HEARING: 14.06.2023 DATE OF DECISION: 14.06.2023 PER BENCH None for the appellant. Learned A.R. for the Department submitted that the appellant has availed the Sabka Vishwas (Legal Dispute Resolution) Scheme, 2019, which has been accepted by the Department and Discharge Certificate in Form-4 has also been issued by the Designated Committee, which is placed on record.Page 1 of 2
ST/21040/2018 Consequently, the present appeal is dismissed as deemed to have been withdrawn.
(Dictated and pronounced in the open court) (P. A. AUGUSTIAN) MEMBER (JUDICIAL) (PULLELA NAGESWARA RAO) MEMBER (TECHNICAL) RA_Saifi Page 2 of 2